Section 35 in The Orissa Betterment Charges Rules, 1958
35. Appeals under Section 14 of the Act.
(a)Any appeal filed under Section 14 of the Act shall be accompanied by a copy of the award, declaration or order appealed against and shall state concisely the grounds upon which the appeal is preferred. The memorandum of appeal shall be signed and dated by the appellant or his recognised agent or counsel.(b)If the period prescribed expires on a day when the Collector's office is closed, the appeal may be presented on the day the office re-opens. In computing the period, the day when the order or decision was made and the time spent on obtaining a copy of the decision or order shall be excluded.
